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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(3) in Punjab (Institutions and Other Buildings) Tax Act, 2011

(3)The appellate authority may, after giving an opportunity of being heard to the appellant and to the assessing authority, pass such order, as it may deem appropriate by recording reasons in writing and the order of the appellate authority so passed, shall be final, unless revised by the State (Government under Section 20.